PRATHIBA M. SINGH, . SHAIL JAIN

777 recorded High Court judgment(s) · 2025–2026

Courts

Disposal nature

Recent judgments

• M/S MALIK SEASONING AND SPICES PRIVATE LIMITED v. COMMISSIONER OF GOODS AND SERVICE TAX — Delhi High Court (2026-04-18)
• M/S KANIKA EXPORTS v. UNION OF INDIA & ORS. — Delhi High Court (2026-04-18)
• JAINA MARKETING AND ASSOCIATES v. UNION OF INDIA AND ORS — Delhi High Court (2026-03-30)
• INTEX TECHNOLOGIES (INDIA) LTD. v. UNION OF INDIA AND ORS. — Delhi High Court (2026-03-30)
• LAVA INTERNATIONAL LTD. v. UNION OF INDIA & ANR. — Delhi High Court (2026-03-30)
• LAVA INTERNATIONAL LTD. v. UNION OF INDIA & ANR. — Delhi High Court (2026-03-30)
• M/S JAINA MOBILE INDIA PVT. LTD. v. UNION OF INDIA AND ORS. — Delhi High Court (2026-03-30)
• U T ELECTRONICS PVT LTD v. UNION OF INDIA ORS — Delhi High Court (2026-03-30)
• RADHEY SHYAM AND ANR. v. MUNICIPAL CORPORATION OF DELHI — Delhi High Court (2026-02-11)
• PRATAP KARAN v. MUNICIPAL CORPORATION OF DELHI — Delhi High Court (2026-02-11)